(1.) The petitioner through the instant writ petition is claiming an increment under the Assured Career Progression Scheme on completion of 24 years of service. This relief sought by the petitioner is presently being denied to her on account of the fact that the petitioner was promoted from the post of Hindi teacher to the post of Hindi Mistress by an order dated 24.6.1994, even though it is conceded at the hands of the respondents that at the time of promotion as Hindi Mistress, the petitioner continued to draw salary in the same pay scale.
(2.) Despite the stand adopted in the written statement, it has been asserted in paragraph 10 of the joint written statement filed by respondent Nos.1 to 3 that the instant question is under active consideration of the competent authority. Learned counsel for the respondents informs us that a final decision in this behalf shall be taken within three months from today. C.W.P.No.17674 of 2004 [2]
(3.) In view of the above, the instant writ petition is disposed of with a direction to the respondents to take a decision on the issue in hand within three months from today. In case the respondents take a decision which is favourable to the petitioner, the emoluments of the petitioner shall be calculated and paid to her within one month thereafter. In case the competent authority comes to a conclusion which is not in favour of the petitioner, liberty is granted to her to challenge the same in accordance with law.